I.P.MUKERJI,J. - (1.) This is an application under Order 9 Rule 13 of the Code of Civil Procedure. It is for setting aside the exparte decree dated 3rd December, 2014 passed by this court in the above suit. By this decree the defendant was directed to pay Rs. 14,61,60,384 with interest @ 12% simple interest per annum from January, 2010 till payment, to the plaintiff.
(2.) The writ of summons was duly served on the defendant. This is certified by the Deputy Sheriff in a certificate dated 16th July, 2014. The parties also admit service of the summons sometime in September 2013.
(3.) This application of the defendant is signed and verified by a Harkirat Singh Bedi.;